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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(1) in U.P. (Suspension Of Sentence Of Prisoners) Rules, 2007

(1)The Superintendent of Jail shall inform to the District Magistrate of concerned district and the Director General of Prisons about the over stay and unauthorised absence of a prisoner from the Jail after expiry of the period of suspension of the sentence and request the District Magistrate and Superintendent of Police concerned to cause the arrest of the said prisoner.